RAMZAN ANSARI MD. YAR ANSARI, DELEGATE OF BHABHUA CO-OPERATIVE COLD STORAGE SOCIETY LTD. Vs. STATE OF BIHAR

JUDGEMENT

(1.) It surprises no more to note that democratic functioning which is hallmark pf cooperative movement based on principle of self help is more an exception than the general rule, when it comes to functioning of Bihar State Cooperative Marketing Union (in short 'BISCOMAUN'), one of the premier Apex Cooperative Societies registered under the Cooperative Societies Act, 1935. In the preceding quarter century, the functioning of BISCOMAUN for a major period has been in hands of different Administrators appointed by the Registrar, Cooperative Department and continues to be, as such this writ application.

(2.) The petitioners, who are elected delegates have filed this writ application for:

(3.) Before I take up the grounds on which the reliefs have been founded, it would be necessary to notice the facts of the case in brief: